Section 16A in The Registration Act, 1977 (1920 A.D.)
16A. [ Keeping of books in computer floppies diskettes etc. [Inserted by Act No. XIII of 2011, dated 25th April, 2011.]
(1)Notwithstanding anything contained in section 16, the books provided under section 16 may also be kept in computer floppies or diskettes or any other electronic form in the manner and subject to the safeguards as may be prescribed by the Inspector General with the sanction of the Government.(2)Notwithstanding anything contained in this Act or in any other law for the time being in force, a copy or extracts from the books kept under sub-section (1) given by the Registering Officer under his hand and seal shall be deemed to be a copy given under section 57 for the purposes of sub-section (5) of that section.]
